OM PARKASH Vs. PURAN CHAND

JUDGEMENT

(1.) By the order under revision, the learned Senior Subordinate Judge disposed of an application filed by Om Parkash for consolidation of the two suits, Om Parkash v. Puran Chand and Puran Chand v. Om Parkash pending in the trial Court, by holding that the latter suit was liable to be stayed in view of the provisions of section 10 of the Civil Procedure Code and that the request of the applicant for consolidation of t wo suits could not be granted once it came to the conclusion that the provision of section 10 of the Civil Procedure Code were applicable.

(2.) Dissatisfied with the order of the trial Court, the present revision was filed and the main prayer was that the two suits be ordered to be consolidated and decided together.

(3.) The learned counsel appearing for the respondent Puran Chand has brought to my notice that the earlier suit filed by Puran Chand i.e. Puran Chand v. Om Parkash and another for permanent injunction has already been finally disposed of by the trial Court and the suit has been decreed vide judgment and decree dated 29.5.1991. He has placed the photo copy of the judgment and decree of the trial Court on the record of this case.